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COURT ARCHIVE

Calcutta High Court judgments, 1958

366 judgments · page 3 of 19

High Courts18 Sept 1958Dismissed

Satish Chandra Das Gupta Vs State of West Bengal

Calcutta High Court · AIR 1960 Cal 278

Bengal Subordinate Services (Discipline and Appeal) Rules, 1936 — Rule 4Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 311, 311(1)
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High Courts18 Sept 1958

Shodutt Singh Ray Vs Ali Mahammad

Calcutta High Court · 63 CWN 207

Civil Procedure Code, 1908 (CPC) — Section 47, 60(1), 60(1)(h)Industrial Disputes Act, 1947 — Section 2Payment of Wages Act, 1936 — Section 2(6)
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High Courts17 Sept 1958Allowed

Lalu and Others Vs The State

Calcutta High Court · AIR 1960 Cal 776 : (1960) CriLJ 1579 : 64 CWN 671

Criminal Procedure Code, 1898 (CrPC) — Section 297, 539BEvidence Act, 1872 — Section 154
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High Courts16 Sept 1958Dismissed

Tulsiram Bhagwandas Vs Sitaram Srigopal

Calcutta High Court · AIR 1959 Cal 389 : (1959) 1 CALLT 96 : 63 CWN 300

Calcutta Original Side Rules — Rule 36Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 8, Order 9 Rule 9, 151
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